Ravishankar @ Ravi Choubey vs The State Of Madhya Pradesh on 11 September, 2023

[Cites 3, Cited by 0]

Madhya Pradesh High Court

Ravishankar @ Ravi Choubey vs The State Of Madhya Pradesh on 11 September, 2023

Bench: Dinesh Kumar Paliwal

                                                             1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                             ON THE 11 th OF SEPTEMBER, 2023
                                         MISC. CRIMINAL CASE No. 39207 of 2023

                           BETWEEN:-
                           RAVISHANKAR @ RAVI CHOUBEY S/O SHRI
                           CHANDRABHAN CHUBEY, AGED ABOUT 49 YEARS,
                           OCCUPATION: MANAGER PRATHMIK KRISHI SHAKH
                           SAHAKARI MARYADIT KADTA TAHSIL REHLI DISTT.
                           SAGAR M.O. R/O WARD NO 14 INDRA GANDHI NWARD
                           REHLI DISTRICT SAGAR (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (BY SHRI ASHOK KUMAR TIWARI - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           S T A T I O N RAHLI, DISTRICT SAGAR (MADHYA
                           PRADESH)

                                                                                        .....RESPONDENT
                           (BY SHRI S.K. GUPTA - PANEL LAWYER)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                              ORDER

This is the second application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail relating to FIR No.570/2019 dated 18.11.2019, registered at Police Station - Rehli, District - Sagar (M.P.) for commission of offence under Sections 302/34 of Indian Penal Code.

Applicant's first bail application was dismissed as withdrawn vide order dated 06.02.2023 passed in M.Cr.C. No.4498 of 2023.

As prayed by learned counsel for the applicant, this second application Signature Not Verified Signed by: APARNA TIWARI Signing time: 9/12/2023 10:05:15 AM 2 under Section 438 of Cr.P.C for grant of anticipatory bail filed on behalf of applicant - Ravishankar @ Ravi Choubey is dismissed as withdrawn and not pressed.

(DINESH KUMAR PALIWAL) JUDGE AT Signature Not Verified Signed by: APARNA TIWARI Signing time: 9/12/2023 10:05:15 AM

Unlock Advanced Research with PRISMAI

Madhya Pradesh High Court